Section 3 in The Bihar School Examination Board Regulations, 1964
3. Definition.
- In these Regulations, unless there is anything repugnant in the subject or context-(a)"Rules" mean rules made by the State Government under the Act for the time being in force in respect of the Board;(b)"Headmaster" or "Head Mistress" means the head of recognised Secondary School or Institution eligible to send up candidates for Board's Examination;(c)"Principal" means the head of recognised secondary school or institution eligible to send up candidates for Board's Examination;(d)"Superintendent" means a person appointed by the Board to supervise the examination of the Board at a particular centre of examination;(e)"Inspector" means a person appointed by the Board for inspection work or an Inspecting Officer of the Education Department, Government of Bihar authorised to inspect Secondary School;(f)"Regular Course of Study" means a course of study prescribed for the examination of the Board;(g)"Guardian" means the natural or legal guardian or a person approved by the head of the institution concerned as a guardian of a student;(h)"Form" means a form prescribed in or appended to these regulations;(i)"Sessions" means a period of twelve months commencing with the month of formation of new classes ;(j)"The date of sent-up" means the last date for the receipt of form and fee by the Board;(k)"Regular student" means a student who has pursued a course of study prescribed by the Board in an institution or institutions recognised as such;(l)"Ex-student" means a student who appeared at the Board Examination from a recognised school as a regular-course student, but failed, or a student who after being sent up could not appear at the examination for valid reasons;(m)"Private candidate" means a candidate who has pursued a course of study prescribed by the Board privately, or a candidate who has passed the Secondary School Examination of the Board and desires to appear in an optional subject not offered by him in examination which he has passed;(n)"Centre" means an institution or a place selected by the Board for the purposes of holdings its examination and includes the entice premises attached thereto;(o)"State Government" means the Government of Bihar;(p)"Aggregate" means aggregate of the marks secured in the six compulsory and three optional papers plus the marks obtained above 30 in the additional (tenth paper).
